Section 3(4) in Haryana Industry Facilitation Council (Arbitration) Rules, 2001
(4)The Government may remove from office any member, who has -(a)been adjudged as insolvent; or(b)been convicted of an offence which, in the opinion of the Government, involves moral turpitude; or(c)become physically or mentally incapable of acting as a Member; or(d)acquired such financial or other interest as is likely to affect prejudicial to the public interest; or(e)so abused his position as to render his continuance in office prejudicially to the public interest; or(f)remained absent in three consecutive sittings except for reasons beyond control :Provided that no Member shall be so removed on the ground mentioned in clauses (d), (e) and (f) except after an inquiry held by the Government in this behalf and finds the Member guilty on such ground.
